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Union of India - Section

Section 2 in THE ARMS (AMENDMENT) ACT, 2019

2. Amendment of section 2.

In the Arms Act, 1959 (hereinafter referred to as the principal Act), in section 2, after clause (e), the following clause shall be inserted, namely:—'(ea) "licence" means a licence issued in accordance with the provisions of this Act and rules made thereunder and includes a licence issued in the electronic form;'.